(1.) Leave granted.
(2.) The present appeals are directed against a common judgment and order dtd. 29/4/2022 passed by the learned Single Judge of the High Court for the State of Telangana at Hyderabad, allowing the review petitions filed by the respondent Nos. 1 to 6 herein (IA No.2 of 2014 in Revision CRPMP No. 6377 of 2014 moved in and Civil Revision Petition No.2786 of 2013 and IA No.1 of 2014 in Revision CRMP No.4997 / 2014 moved in and Civil Revision Petition No.2787 /2013). As a result of allowing the review petitions, the common judgment and order dtd. 9/7/2013 passed by the predecessor Bench upholding the common order dtd. 23/3/2013 in Cases No. F1/3/2005 and F1/4/2005 passed by the Joint Collector, Mahabubnagar, has been set aside and as a sequel thereto, the orders dtd. 31/3/1967 passed by the Tahsildar, Shadnagar, accepting the surrender of protected tenancy rights by the ancestors of the appellant have been confirmed.
(3.) The appeals have a chequered history that dates back to the year 1967. The facts relevant for deciding the present appeals are as follows:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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